Keshav Ray S/O Akhilesh vs State Of Rajasthan ...
2023 Latest Caselaw 6448 Raj/2

[2023:RJ-JP:32819]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            14078/2023

Keshav Ray S/o Akhilesh, Aged About 26 Years, R/o
314     Sigra        Infront     Banaras        Hindu       University
Varanasi, Uttar Pradesh, Presently R/o 703 Kaveri
Appartment, Near Mansa Chowk, Bhiwadi, District
Alwar ( Accused Petitioner Is In Central Jail Jaipur)
                                                         ----Petitioner
                                Versus
1.      State Of Rajasthan, Through P.p.
2.      Ran Singh S/o Not Known, R/o Basni, Jodhpur
        City West, Raj.
                                                   ----Respondents

For Petitioner(s) : Mr. Ashwani Kumar Gupta, Adv.

For                      : Mr. Atul Sharma, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

03/11/2023

This bail application has been filed by the

petitioner under Section 439 Cr.P.C. seeking regular

bail in FIR No.625/2023 registered at Police Station

Bassi (Jaipur City (East)), District Jaipur City (East)

for the offence(s) under Section(s) 8/20 of NDPS Act.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

[2023:RJ-JP:32819] (2 of 2) [CRLMB-14078/2023]

falsely implicated in this case. He further submits

that contraband involved in the present case is less

than commercial quantity. He also submits that the

accused-petitioner has been in judicial custody since

long and the conclusion of the trial will take long

time, hence the petitioner may be enlarged on bail.

Learned Public Prosecutor appearing for the

State has opposed the bail application.

Taking into consideration the overall facts and

circumstances of the case and the fact that

contraband involved in the present case is less than

commercial quantity, but without expressing any

opinion on the merits and demerits of the case, this

Court deems it just and proper to enlarge the

petitioner on bail.

Accordingly, the bail application filed under

Section 439 Cr.P.C. is allowed and it is ordered that

accused-petitioner Keshav Ray S/o Akhilesh shall

be released on bail, provided he furnishes a personal

bond in the sum of Rs.1,00,000/- with two sureties

of Rs.50,000/- each to the satisfaction of the trial

Court, with the stipulation that the petitioner shall

appear before that Court on all subsequent dates of

hearing and as and when called upon to do so.

(UMA SHANKER VYAS),J DANISH USMANI /138

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